(6)A member of any of the authorities of the University other than an ex-officio member, shall be deemed to have vacated his office -(a)on resignation in writing addressed to the Vice-Chancellor; or(b)if he absents himself from three consecutive meetings of the authority of which he is a member ; or(c)if he acquires directly or indirectly by himself or by any other persons any pecuniary interest m any contract or employment in or on behalf of the University or becomes an officer in any company registered under the Companies Act, 1959, (1 of 1956) which has any such interest and if the Chancellor, consultation with the concerned Syndicate, considers that on the grounds aforesaid the membership shall be terminated:Provided that the concerned Vice-Chancellor may, for good and sufficient reasons, exempt any member from the operation of clause (b):Provided further that the provisions of clause (c) shall not apply to the teachers and employees of the concerned University and its constituent and affiliated colleges.
